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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(j) in Karnataka Village Offices Abolition Act, 1961

(j)"officiator" means the person actually performing the duties of a village office, whether he be a person having right to perform the duties of such office or a substitute appointed under the existing law relating to such office;